The State Of Maharashtra vs Suresh Janardhan Gore
2024 Latest Caselaw 1063 Bom

Bombay High Court

The State Of Maharashtra vs Suresh Janardhan Gore on 16 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:931-DB



                        IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                     BENCH AT AURANGABAD

                          CRIMINAL APPLICATION NO.3643 OF 2019 IN
                                   A.L.S. NO.___________OF 2020


                The State of Maharashtra                   ... APPLICANT

                        VERSUS

                Suresh Janardhan Gore                      ... RESPONDENT

                                                 .......
                Mrs. V.S. Choudhari, Addl. P.P. for applicant
                Mr. S.G. Shinde, Advocate holding for
                Mr. N.S. Ghanekar, Advocate for respondent
                                                .......

                                    CORAM :     R.G. AVACHAT AND
                                                NEERAJ P. DHOTE, JJ.

                                    DATE    :   16th JANUARY, 2024

                ORDER:

Heard both sides. This is an application for

condonation of delay of 72 days in preferring the application for

leave to appeal against the judgment of acquittal. For the reasons

given in the application, we condone the delay and allow the

application.

(NEERAJ P. DHOTE, J.) (R.G. AVACHAT, J.)

fmp/-